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[Cites 0, Cited by 5] [Section 89] [Entire Act]

NCT Delhi - Subsection

Section 89(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(2)Without prejudice to the generality of sub-section (1), every larketing committee shall, out of the "Market Fund" pay-
(a)to the Board, as contribution, such percentage of its income derived from the licence, fee, market fee, fines received as specified below, to enable the Board to defray its expenses on office establishment and other expenses incurred by it in the interest of the marketing committee generally,-
(i)if the annual income of a marketing committee does not exceed ten thousand rupees, ten percent;
(ii)if the annual income of a marketing committee exceeds ten thousand rupees but does not exceed fifteen thousand rupees, on the first Rs. 10,000 ten percent;
on the next five thousand rupees or part thereof fifteen percent;
(iii)if the annual income of a marketing committee exceeds fifteen thousand rupees on the first
Rs. 10,000on the next Rs. 5,000on the remaining income Ten percentFifteen percentTwenty percent
(b)to the Government, the cost of any special or additional staff employed by the Government, in consultation with the marketing committee, for giving effect to the provisions of this Act in the market area.